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[Cites 0, Cited by 0] [Section 6(9)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(9)(ii) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Rules, 1972

(ii)If a candidate by whom or on whose behalf the deposit referred to in clause (i) has been made withdraws his candidature in the manner and within the time specified in rule 10 or if the nomination of such candidate is rejected, the deposit shall be returned to the person by whom it was made, and if any candidate dies before the commencement of the counting of votes, the deposit, if made by the deceased candidate, shall be returned to his legal representatives or if not made by the deceased candidate shall be returned to the person by whom it was made.